THE PRINCIPAL COMMISSIONER OF INCOME TAX 1 vs. M/S. ARVIND LIFESTYLE BRANDS LTD

This tax appeal under Section 260A of the Income Tax Act, 1961 [for short 'the Act, 1961'] is at the instance of the  Revenue and is directed against the order passed by the Income Tax Appellate Tribunal, Ahmedabad 'D' Bench, Ahmedabad in the   ITA No.3461/AHD/2015, dated 27/08/2018 for the A.Y 2011­12. 2. The Revenue has proposed the following substantial question of law for the consideration of this Court:­ “Whether the Appellate Tribunal was right in upholding the direction of CIT (A) not to disallow u/s.40(a)(i) of the Act particularly when royalty payments are hit by section 195 of the Act?”

It   appears  that   in  the  case  on  hand,   the   CIT(A)  while   partly allowing the appeal preferred by the assessee held as under so far as the question of law raised by the Revenue in the present tax appeal is concerned.

4  I have carefully considered the Assessment Order and appellant's written submission. The appellant has not deducted TDS in respect of provision made for Royalty of Rs.4,59,71,927/­ hence Assessing Officer made disallowance u/s 40(a)(i) of the Act of Rs.4,59,71,927/­. The AO   has   contended   that   provision   of   Royalty   is   nothing   but   an unascertained liability. It was also observed by Assessing Officer that appellant has not produced any bills in respect of the said expenditure which also proves that the provision of expenditure is liability. The appellant has reversed its provision  in succeeding year which also proves   that   the   provision   created   is   in   respect   of   unascertained liability, which is not an allowable expenditure. The Assessing Officer has   rejected   the   ultimate   claim   of   appellant   that   payment   of Rs.3,77,74,260/­ was paid before due date of filing return of income

5  On careful consideration of the entire facts discussed herein above, it is observed that appellant has made provision for royalty payable to various parties as per agreements executed with them. The payment was   not   due   as   per   agreement   executed   with   such   parties   hence payments were made by appellant in subsequent year after deducting TDS. The appellant company has followed matching cost principles and made provisions for expenditure pertaining to income booked in current   year.   It   is   settled   legal   accounting   practice   that   assessee company makes lump sum provision of expenditure on the basis of their own estimate in financial year and such provision is immediately reversed on first day of subsequent financial year and actual amount paid is booked as expenditure in subsequent year which means that only excess/short expenditure is booked in subsequent year. This does not   mean   that   expenditure   provided   in   year   is   contingent   or unascertained as same is based upon agreement executed with various parties   and   are   against   income   booked   in   current   financial   year. Considering these facts, argument of Assessing Officer that expenditure is   unascertained   or   contingent   cannot   be   accepted.   So   far   as observation of Assessing Officer that appellant has failed to deduct TDS on above provision, it is observed that provision for expenditure is for identified   parties,   provisions   of   section   195   are   applicable   and appellant is liable to deduct TDS even if liability is not credited to any party account. The Hon'ble Banglore ITAT in the case of IBM India (P) Limited Vs ITO 154 ITD 497 has held as under:­ “Section 190, read with sections 4, 40(a)(i), 40(a)(ia) and 201, of the Income­tax Act, 1961 – Deduction of tax at source – General (Suspense account) – Assessment years 2006=07 to 2009­10 – Whether it is clear from statutory provisions of TDS that liability to deduct tax at source exists when amount in question is credited to a 'suspense account' or any other   account   by   whatever   name   called,   which   will   also   include   a 'provision' created in books of account – Held, yes – Whether assessee having admitted its default under section 40(a)(i) and section 40(a)(ia) could not in proceedings under section 201(1)/(1A) argue no default under   chapter   XVII­B   –   Held,   yes   –   Whether   statutory   provisions   of withholding tax clearly envisage deduction of tax at source de hors charge under section 4(1), hence assessee was liable to deduct tax on provision for expenses created in books of account – Held, yes [Paras 27, 30 & 32] [Partly in favour of revenue].” Thus,   addition   made   by   Assessing   Officer   on   the   ground   of   non­ deduction of TDS is upheld. However, it is observed that appellant has duly deducted TDS on royalty payment at the time of payment to non­ resident   hence   Assessing   Officer   is   directed   to   verify   the   above contention of appellant and allow the expenditure as deduction in subsequent assessment year if same is not claimed by appellant as deduction or not already allowed in any proceedings in subsequent assessment years. This ground of appeal is partly allowed.

The aforesaid findings of fact recorded by the CIT(A) ultimately came to be affirmed by the appellate tribunal, held as under:­

During the course of the assessment proceedings, it was noticed by the AO that the assessee had paid interest of Rs.4,24,692/­ on vehicle loans to Kotak Mahindra Prime Ltd. (A NBFC and subsidiary of Kotak Mahindra Bank Ltd.). It was observed by the AO that assessee has failed to deduct tax at source as per provisions of Section 194A on such interest expenses. The AO accordingly invoked the provisions of Section 40(a)(ia) of the Act and disallowed the expenses.

In the first appeal, the CIT(A) relied upon the decision of the Hon'ble Delhi High Court in the case of Ansal Lankmark Township (P.) the AY 2011­12 in question. In the light of the aforesaid decision, the CIT(A) held remitted the matter back to the file of the AO to allow the aforesaid expense, if it is found that the recipients have offered the payments made by the assessee as income in their tax return.

We find that similar issue was under consideration before the co­ordinate bench in the case of Dipak R. Gondaliya Vs. ITO in ITA No.3313/Ahd/2015   &   Another   order   dated   16.03.2016   cited   on behalf of the assessee in the course of hearing. The relevant para dealing with the issue by the co­ordinate bench reads as under:

A perusal of the order of the CIT(A) shows that its action is squarely in tandem with the observations made by the co­ordinate bench. The CIT(A) has rightly applied the ratio laid down by the Hon'ble Delhi High Court in the facts of the case. Thus, there is no warrant to interfere with the same.

In view of the aforesaid findings of fact recorded by the two revenue authorities, we are of the view that we should not interfere with the impugned order passed by the appellate tribunal.

In the result, this appeal fails and is hereby dismissed. (J. B. PARDIWALA, J) (A. C. RAO, J) aruna